Smt. Ranjan Mishra vs State Of U.P. And 3 Others on 7 November, 2025

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Allahabad High Court

Smt. Ranjan Mishra vs State Of U.P. And 3 Others on 7 November, 2025

Bench: Rohit Ranjan Agarwal





HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


Neutral Citation No. - 2025:AHC:197003
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD 
 
WRIT - C No. - 38450 of 2025   
 
   Smt. Ranjan Mishra    
 
  .....Petitioner(s)   
 
 Versus  
 
   State Of U.P. And 3 Others    
 
  .....Respondent(s)       
 
   
 
  
 
Counsel for Petitioner(s)   
 
:   
 
Anup Kumar, Ashutosh Shankar Dwivedi   
 
  
 
Counsel for Respondent(s)   
 
:   
 
C.S.C.   
 
     
 
 Court No. - 36
 
   
 
 HON'BLE ROHIT RANJAN AGARWAL, J.

1. This writ petition has been filed with the following prayer:-

"i. Issue writ order or direction for directing the Court of S.D.M., Tehsil-Handia, District- Prayagraj to decide the Appeal No. 10208 of 2025 under Section 35(2) of the U.P. Revenue Code-2006 (Ranjan Mishra v. Vidyakant Mishra and another) within a stipulated period of time.

ii. Issue writ order or direction in the nature of certiorari to set aside the order dated 21.04.2025 passed by Naib Tehsildar, Pratappur in Mutation Suit No. 514 of 2025 (Vidyakant Mishra V. Harihar Prasad) under Section 35 of the U.P. Revenue Code-2006."

2. It is contended that against the mutation order, an appeal under Section 35(2) of the U.P. Revenue Code, 2006, has been filed which is pending consideration before the respondent no. 2. The sole prayer made is for expeditious disposal of the same.

3. As no useful purpose would be served in keeping the matter pending, the writ petition is being disposed of, without calling for counter affidavit, with a direction to the respondent no. 2- Sub-Divisional Magistrate, Tehsil-Handia, District- Prayagraj to decide the Appeal No. 10208 of 2025 under Section 35(2) of the UP Revenue Code, 2006, in accordance with law, after hearing all affected parties, preferably within a period of two months from the date of production of certified copy of this order.

4. With the aforesaid directions, writ petition stands disposed of. 5. It is made clear that this Court has not adjudicated the matter on merits.

(Rohit Ranjan Agarwal,J.) November 7, 2025 A. V. Singh

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